YAMUNA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the accompanied writ application, the petitioners have interalia prayed for direction to the respondents to forthwith release the entire arrears of salary along with pensionary benefits with penal interests since both of them have retired after attaining the age of superannuation from services with effect from 31.07.2004 and 31.01.2005 respectively.

(2.) Being ex-employees of the Cooperative Bank Limited which has gone into liquidation in the year, 2005, with the aforesaid prayers, the petitioners have approached this Court for redressal of their grievances under Art. 226 of the Constitution of India.

(3.) Learned counsel for the petitioners during course of hearing has submitted that some of the ex-employees of Daltonganj Central Co-operative Bank Limited filed a Letters Patent Appeal No.264 of 2013, in which, this Court was informed by the respondents that the liquidation proceedings of the Bank were still under progress which were likely to complete very shortly and thereafter the retiral dues of the ex-employees of the Bank will be paid without any delay. This Court accordingly, directed the respondents that the liquidation proceedings be concluded expeditiously preferably within eight weeks so that the retiral dues alongwith the arrears of salary, if any, are paid to the ex-employees within two weeks thereafter and accordingly, the said L.P.A No.264 of 2013 has been disposed of by order dated 18.05.2015.